(8)[ For the mineral specified in Schedule V, the rate of dead rent and royalty shall be the same as prevailed on date 10-2-2015 for these minerals as major mineral. Provisions of sub-rule (5) shall be applicable for amendment of the same.] [Substituted by Notification dated 13.2.2018, published in M.P. Government Gazette dated 13.2.2018, Extraordinary, pages 216(5) to 2016(11).]
